REGENT COMPUTRONICS PVT. LTD.

I.A.Sheik Ismail Jalani Appellant

V/S

Premila Jain Respondents

Referred Judgements :-

DURAIRAJ ALIAS PARAMASIVAM AND ANOTHER VS. P.M.S.RAHTANA BAI [REFERRED TO]
R.LAKSHMIA VS. G.VENKATASWAMY NAIDU [REFERRED TO]
SMT. SHANKARAMMA VS. MR.MOHAMMED ABDUL MAMEED [REFERRED TO]
P.M.PUNNOOSE VS. K.M.MUNNERUDDIN AND OTHERS [REFERRED TO]
S.SUNDARAM PILLAI,ETC.,VS. R.PATTABIRAMAN [REFERRED TO]
VASANTHA LEELA VS. N VADIVELU CHETTIAR [REFERRED TO]
C K R MURUGAN VS. T S ARUNAGIRI [REFERRED TO]
V SULAIMAN VS. AZEEZUR RAHMAN [REFERRED TO]
GUMANI BAI VS. K MUTHUSAMY [REFERRED TO]

JUDGEMENT

(1.) The tenants are the revision petitioners before this Court. The following are the details of the Civil Revision Petitions and their respective RCA's and RCOP's:

(2.) The petition premises in all the Rent Control Petitions is situated at Door No.210, Old No.134, N.S.C Bose Road, Sowcarpet, Chennai-79. The respondent herein, who is the landlady had filed the above Rent Control Petitions seeking eviction of the respective tenants on the ground of wilful default of rents for the period January 2005 to October 2007. The parties hereinafter are referred to in the same litigative status as in the Rent Control Proceedings.

(3.) Landlady's Case in the R.C.O.P:

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I.A.SHEIK ISMAIL JALANI Vs. PREMILA JAIN

Referred Judgements :-

JUDGEMENT

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